Mahindra And Mahindra Financial ... vs Heeralal Bishnoi
2022 Latest Caselaw 9935 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 35/2020

                                   Mahindra And Mahindra Financial Services Ltd, 101-102, S.s.
                                   Tower, Near Akhaliya Choraha, Chopasani Road, Jodhpur
                                   Through Power Of Attorney Holder Shri Anand Singh Yadav S/o
                                   Shri Ram Swaroop Ji, By Caste Rajput, Aged 42 Years, R/o 19,
                                   N.k. Tower, Aakhaliya Choraha, Jodhpur (Rajasthan).
                                                                                       ----Appellant
                                                                Versus
                                   1.     Heeralal Bishnoi S/o Laxman Ram, 101, Tilak Nagar,
                                          Jaipur Road, Near Churu, Bikaner (Raj.).
                                   2.     State Of Rajasthan, Through P.p.
                                                                                   ----Respondents



                                   For Appellant(s)         :     Mr. Mohan Lal Khatri
                                   For Respondent(s)        :     Mr. Arun Kumar, PP



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                       Order

                                   28/07/2022
                                         Heard.

                                         This Court is of the opinion that there are valid and

                                   substantial grounds for grant of leave to the appellant for filing the

                                   appeal against the impugned judgment.

                                         Accordingly, the application for grant of leave to appeal is

                                   allowed. The memo of leave to appeal be treated as an appeal and

                                   it be registered as such.

                                         Admit.

                                         Let bailable warrant of Rs.25,000/- be issued against the

                                   accused-respondent.


                                                                (DR.PUSHPENDRA SINGH BHATI), J.

79-Sudheer/-

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